Section 378(2) in The Calcutta Municipal Corporation Act, 1980
(2)Every person to whom any permission is granted under section 377 shall, at his own expense, cause the place where any soil or pavement has been opened or broken up or where he has deposited building materials or set up any scaffold, erection or other thing to be property fenced and guarded, and in all cases in which it is necessary so to do to prevent accidents, shall cause such place to be well lighted during the night.
